High Courts31 May 1989
SIXTEENTH Income Tax OFFICER Vs M. A. CHANDY.
Bombay High Court · (1990) 32 ITD 388
Income Tax Act, 1961 — Section 80RRA, 91
COURT ARCHIVE
Bombay High Court judgments
73,288 judgments · page 2,704 of 3,665
High Courts28 Apr 1989
The Oriental Fire and General Insurance Company Ltd. Vs Rajrani Surendrakumar Sharma and Others
Bombay High Court · (1990) ACJ 60 : AIR 1989 Bom 378 : (1989) 3 BomCR 326 : (1989) MhLj 735
Motor Vehicles Act, 1939 — Section 110C(2A), 110D, 96(2), 96(6)
High Courts28 Apr 1989
Manik Shrirang Gaikwad and another Vs State of Maharashtra
Bombay High Court · (1989) 2 BomCR 596
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165, 165APrevention of Corruption Act, 1988 — Section 4, 4(1), 5(2)
High Courts28 Apr 1989
Oriental Fire and General Insurance Company Ltd. Vs Rajranisurendra Kumari Sharma and Others
Bombay High Court · (1990) 1 ACC 114 : (1990) ACJ 60
Motor Vehicles Act, 1939 — Section 96(6)
High Courts28 Apr 1989
Kamat Holiday Resorts Pvt. Ltd. Vs Union of India (UOI) and Others
Bombay High Court · (1989) 2 BomCR 261 : (1989) 91 BOMLR 587
Constitution of India, 1950 — Article 226, 239, 299Evidence Act, 1872 — Section 114, 115Forest (Conservation) Act, 1980 — Section 2
High Courts28 Apr 1989
Nazamunnissa Shaukat Ali and another Vs Municipal Corporation of Greater Bombay and others
Bombay High Court · (1989) 3 BomCR 267 : (1990) CriLJ 619
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts27 Apr 1989
Swan Mills Limited Vs Union of India
Bombay High Court · (1989) 25 ECR 18 : (1989) 44 ELT 601
Central Excise Rules, 1944 — Rule 10, 173Central Excises and Salt Act, 1944 — Section 11, 11A
High Courts27 Apr 1989Allowed
The Div. Commissioner, M.S.R.T.C. Wardha Div. Vs Presiding Officer Industrial Court and Others
Bombay High Court · (1989) 59 FLR 499 : (1994) 3 LLJ 314 : (1989) MhLj 798
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts27 Apr 1989
Arun B. Toshniwal Vs Asstt. Collector of Customs and C. Ex.
Bombay High Court · (1991) 38 ECR 121 : (1989) 43 ELT 621
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 17, 9, 9(1)
High Courts27 Apr 1989
Vinod Dulerai Mehta Vs Kanak Vinod Mehta
Bombay High Court · AIR 1990 Bom 120 : (1989) 2 BomCR 217 : (1989) 91 BOMLR 279 : (1990) 1 DMC 372 : (1989) MhLj 600
Hindu Marriage Act, 1955 — Section 24
High Courts27 Apr 1989Dismissed
Mohd. Kutubuddin Vs Noore Nazar
Bombay High Court · (1990) 1 DMC 459
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
High Courts27 Apr 1989
Rajaram Govind Babre Vs Shantabai Rajaram Babre
Bombay High Court · (1990) 1 DMC 236
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts26 Apr 1989
Conservator of Forests, Yavatmal Vs Shamrao Ramkrushna Deshmukh
Bombay High Court · (1990) 2 BomCR 57 : (1991) 2 LLJ 356
Trade Unions Act, 1926 — Section 28
High Courts26 Apr 1989
Wandleside National Conductors Ltd. Vs Municipal Corporation for the City of Pune and Others
Bombay High Court · (1989) 1 BomCR 655 : (1989) 91 BOMLR 812 : (1989) MhLj 755
Bombay Provincial Municipal Corporations Act, 1949 — Section 406(1), 406(2)Constitution of India, 1950 — Article 226
High Courts26 Apr 1989
Hindustan Lever Employees'' Union Vs State of Maharashtra and others
Bombay High Court · (1989) 2 BomCR 156 : (1989) 91 BOMLR 677 : (1989) 59 FLR 682 : (1990) 1 LLJ 11 : (1989) MhLj 669
Industrial Disputes Act, 1947 — Section 2, 25, 25N
High Courts26 Apr 1989
K. Ramchandra Rao Vs L. Hmingliana, Secretary to the Govt. of Maharashtra and Others
Bombay High Court · (1989) 24 ECR 217
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108
High Courts26 Apr 1989Allowed
Narinder Singh Anand Vs L. Hmingliana, Secretary (II) Government of Maharashtra and Others
Bombay High Court · (1989) 24 ECR 315
Customs Act, 1962 — Section 108
High Courts25 Apr 1989Allowed
Zulekhabi Saifulla Chaudhary and Others Vs Madhav Pandharinath Jadhav and Others
Bombay High Court · (1990) ACJ 329
High Courts25 Apr 1989Dismissed
Maharashtra State Road Trans. Corpn. Vs Pushpaben Rajarambhai Patel and Others
Bombay High Court · (1990) ACJ 196